R R NADHAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WHAT is sought for in this Writ Petition by the petitioner is a Declaration, declaring that the entire proceedings, initiated by the respondents under the Tamil Nadu Urban Land (Ceiling and Regulation) Act,1978, finding that the petitioner's land in Survey No. 461/2a of Thirumullaivoyal Village, Poonamallee Sub-division of Chengalpet District under Patta No. 227 to an extent of 1633 sq. metres in excess of the ceiling, have abated.

(2.) THE facts are as follows :

(3.) RESPONDENTS have filed a counter, stating as under : 3. 1. The petitioner, who is an urban land owner, has filed the return under Section 6 (1) of the Tamil Nadu Urban Land (Ceiling and Regulation) Act,1978, on 09. 12. 1976 for the land measuring 1. 15 acres in S. No. 461 of Thirumullaivoyal village. He also applied to the first respondent to grant exemption and enable him to retain the lands. The actual extent of land held by the petitioner was arrived at by the competent authority, namely, the second respondent as follows : <FRM>JUDGEMENT_1123_TLMAD0_2009Html1.htm</FRM>